High Courts28 Nov 1988
Archak Rangachar Vs Deputy Commissioner, Bangalore Dist., and Others
Karnataka High Court · (1989) 1 KarLJ 179
Karnataka Acquisition of Land for Grant of House Sites Rules, 1973 — Rule 8
COURT ARCHIVE
Karnataka High Court judgments
47,729 judgments · page 2,012 of 2,387
High Courts25 Nov 1988
Cheruvatty Mammoo Hajee Vs State of Karnataka and Others
Karnataka High Court · (1989) 1 KarLJ 298
Karnataka Rent Control Act, 1961 — Section 21(1), 21(1)(J)
High Courts24 Nov 1988
M. Somashekar and Others Vs S.A. Subbaraju
Karnataka High Court · (1989) ILR (Kar) 738 : (1989) 3 KarLJ 195
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 499, 500
High Courts24 Nov 1988
Pandit Rao Vs Sharanappa and Others
Karnataka High Court · (1989) 2 KarLJ 23
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2
High Courts24 Nov 1988
A.S. Moulana Vs Government of India and Another
Karnataka High Court · (1989) 1 KarLJ 89
Apprentices Act, 1961 — Section 6(Aa)Apprenticeship Rules, 1962 — Rule 5
High Courts24 Nov 1988
S. Venkataramaiah Vs State
Karnataka High Court · (1989) 1 KarLJ 197
Penal Code, 1860 (IPC) — Section 268, 290
High Courts23 Nov 1988Dismissed
Oriental Insurance Co. Ltd Vs Felix Correa
Karnataka High Court · (1989) ACJ 430 : (1989) ILR (Kar) 441 : (1989) 1 KarLJ 490
Motor Vehicles Act, 1939 — Section 96 (2), 96 (2) (b) (ii)
High Courts23 Nov 1988Allowed
H. Anjanappa Vs Chancellor, Bangalore University
Karnataka High Court · (1989) ILR (Kar) 277 : (1988) 3 KarLJ 80
High Courts23 Nov 1988
Govind Shettappa Kakatkar Vs Nagubai and Others
Karnataka High Court · (1988) 3 KarLJ 33
Partition Act, 1893 — Section 2
High Courts23 Nov 1988
Rudraiah C.M. and Another Vs The Deputy Commissioner and Others
Karnataka High Court · (1989) 1 KarLJ 324
Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 5
High Courts23 Nov 1988
The Oriental Insurance Company Ltd. Vs Folix Correa and Others
Karnataka High Court · (1989) 1 ACC 465
Karnataka Motor Vehicles Rules, 1963 — Rule 19Motor Vehicles Act, 1988 — Section 3, 4, 5, 96 (2), 96 (2) (b) (ii)
High Courts21 Nov 1988
A.G. Basavarajappa and Others Vs State of Karnataka and Others
Karnataka High Court · (1989) 1 KarLJ 101
Karnataka Land Revenue Rules, 1966 — Rule 95(4)
High Courts18 Nov 1988
N.G.E.F. Ltd. Vs Presiding Officer, Additional Labour Court and Another
Karnataka High Court · (1991) 2 LLJ 139
Industrial Disputes Act, 1947 — Section 10 (4), 2
High Courts18 Nov 1988
Commissioner of Wealth Tax Vs R. Susheela (Legal Representative of Latem. Kasturi Ranga Setty)
Karnataka High Court · (1989) 79 CTR 138 : (1989) 176 ITR 232 : (1988) 3 KarLJ 101 : (1990) 49 TAXMAN 281
Wealth Tax Act, 1957 — Section 27 (3_
High Courts18 Nov 1988
R. Govendaraj and Others Vs Govt. Tool Room and Training Centre
Karnataka High Court · (1989) ILR (Kar) 1864
Constitution of India, 1950 — Article 14Industrial Disputes Act, 1947 — Section 10 A
High Courts18 Nov 1988
COMMISSIONER OF Income Tax/WEALTH-TAX Vs SMT. INDUMATHI R. KIRLOSKAR.
Karnataka High Court · (1989) 79 CTR 121 : (1989) 176 ITR 422 : (1990) 50 TAXMAN 24
Income Tax Act, 1961 — Section 2 (47)Indian Trust Act, 1882 — Section 56, 58
High Courts18 Nov 1988
Commissioner of Income Tax Vs Industrial Credit and Development Syndicate Ltd.
Karnataka High Court · (1989) 45 TAXMAN 170
High Courts18 Nov 1988
Commissioner of Income Tax/Wealth Tax Vs Indumathi R. Kirloskar
Karnataka High Court · (1990) ILR (Kar) 893 : (1988) 3 KarLJ 377
Income Tax Act, 1961 — Section 2 (47)Indian Trust Act, 1882 — Section 56, 58, 9
High Courts18 Nov 1988
Canara Sales Corporation Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (1989) 79 CTR 64 : (1989) ILR (Kar) 3387 : (1989) 176 ITR 340 : (1988) 3 KarLJ 348 : (1989) 44 TAXMAN 430
Income Tax Act, 1961 — Section 147, 147 (a), 148, 41 (1)
High Courts18 Nov 1988
Velan Textiles Private Limited Vs Regional Provident Fund Commissioner, Bangalore and Another
Karnataka High Court · (1988) 3 KarLJ 234
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2(F)